MADAN BOURI Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) This intra court appeal is directed against the order dtd. 5/9/2022 passed by the learned writ court in W.P. (S) No.4550 of 2013, whereby the claim of the petitioner for reinstating him in service in the same place and position from where he has been illegally retired on 31/10/2011 with continuity in service and also for quashing of the office order dtd. 30/9/2011/3/10/2011, has been rejected.

(2.) The brief facts of the case are that the writ petitioner was appointed on 3/11/1983 and he joined his service on 7/12/1983. He was given a notice of retirement stating that the petitioner would retire from 31/10/2011 against which he filed a representation on 14/3/2012.

(3.) The case of the appellant is that as per the statutory Form "˜B', his date of birth is 27/10/1961 which was correctly reflected in the salary slips also. Even as per statutory Form "˜A', exercised under CMPF Scheme, 1948 for nomination purpose, his date of birth was recorded as 27/10/1961. However, he has been pre-maturely forced to retire from actual date of retirement.